REGENT COMPUTRONICS PVT. LTD.

AJAY GUPTA Appellant

V/S

M/S. Greenways Respondents

Referred Judgements :-

KHANNA JEWELLERS & ORS. V. KAPIL TANDON AND ORS. [REFERRED TO]
KRISHNAPASUBA RAO,KUNDAPUR V. DATTATRAYA KRISHNAJI KARANI [REFERRED TO]
KRISHNAPASUBA RAO KUNDAPUR DEAD AFTER HIM HIS 1 R VS. DATTATRAVA KRISHNAJI KARANI [REFERRED TO]
GHANSHIAM DAS IN BOTH THE APPEALS VS. DEBI PRASAD IN BOTH THE APPEALS [REFERRED TO]
KANTA GOEL VS. B P PATHAK [REFERRED TO]
SURYAKUMAR GOVINDJEE VS. KRISHNAMMAL [REFERRED TO]
KOTI SAROJANAMMA VS. JONNALAGADA MALLESWARA RAO [REFERRED TO]
KOTI SAROJANAMMA VS. JONNALAGADA MALLESWARA RAO [REFERRED TO]
ASHOK KAPIL VS. SANA ULLAH DEAD [REFERRED TO]
KAMLA DEVI VS. LAXMI DEVI [REFERRED TO]
KAMALESHWAR KISHORE SINGH VS. PARAS NATH SINGH [REFERRED TO]
DHANNALAL VS. KALAWATIBAI [REFERRED TO]
A SATYANARAYAN SHAH VS. M YADGIRI [REFERRED TO]
MOHINDER PRASAD JAIN VS. MANOHAR LAL JAIN [REFERRED TO]
SURINDER KUMAR JHAMB VS. OM PARKASH SHOKEEN [REFERRED TO]
SUNDERSHAN KUMAR SETH VS. PAWAN KUMAR SETH [REFERRED TO]
MOHAMMAD JAFFER ALI VS. S RAJESWARA RAO [REFERRED TO]
Abdul Sami and another VS. Mohammad Noor [REFERRED TO]
BHARAT BHUSHAN GUPTA VS. PRATAP NARAIN VERMA [REFERRED TO]

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) The present application has been filed on behalf of the Plaintiffs under Order 12 Rule 6 seeking possession of the property in question i.e., open courtyard admeasuring 15x6 ft. located at E-20, Connaught Place, New Delhi- 110001 in favour of the Plaintiffs and injunction against the Defendant.

(3.) This is a suit for decree of possession and other reliefs, filed by the Plaintiffs - Ajay Gupta and Sanjay Gupta, in respect of the open courtyard space admeasuring 15x6 ft. located at E-20, Connaught Place, New Delhi- 110001(hereinafter 'suit property').

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AJAY GUPTA Vs. M/S. GREENWAYS

Referred Judgements :-

JUDGEMENT

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